Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 20A in Rajasthan Opium Smoking Prohibition Act, 1950 20A. [ Appeals from decree or order of Special Civil Court. [Inserted by Rajasthan Act 20 of 1992, w.e.f. 12-8-1992.] - An appeal from a decree or order of a Special Civil Court established under section 19-A shall lie to the High Court.]
